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[Cites 0, Cited by 17] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(3) in The Code of Criminal Procedure, 1973

(3)The Magistrate may, before summoning any witness on an application under sub-section (2), require that the reasonable expenses incurred by the witness in attending for the purposes of the trial be deposited in Court.B. Cases instituted otherwise than on police report